MINESHKUMAR PRAMODCHANDRA RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Learned advocate for the applicants shall carry out amendment forthwith.

(2.) RULE returnable forthwith. Learned APP Mr. Manan Mehta waives service of notice of rule for and on behalf of the respondent no. 1 - State and learned advocate Ms. Avani Patel waives service of notice of rule for and on behalf of the respondent no.2 - original complainant.

(3.) The present application qua the applicant No.1 - husband was not pressed qua and the same was disposed of accordingly vide order dtd. 9/11/2022 passed by a Coordinate Bench of this Court.